K.LAISAMOL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as a Lower Primary School Assistant (L.P.S.A) in the M.D.M.L.P. School, Karingachira, managed by the 5th respondent-Corporate Manager, has approached this Court, seeking directions to the competent Educational Authorities, to approve her afore appointment from 04-06-2007 and to grant her the consequent service benefits.

(2.) The petitioner says that Exhibit P9 proceedings issued by the 4th respondent- Assistant Educational Officer, is legally untenable; and therefore, prays that her approval be directed to be considered de hors the said order. The petitioner prays that the afore exercise be directed to be completed by the competent respondents within a time frame to be fixed by this Court.

(3.) In response to the afore submissions of Sri M.Sajjad, learned counsel for the petitioner, the learned Senior Government Pleader, Smt. Nisha Bose, submitted that the only reason why the petitioner's approval has not yet been granted is because there is a seniority issue among the rival teachers and that the Deputy Director of Education is in the process of hearing the same. She submitted that the hearing of the parties was scheduled by the said Authority on 21-10-2020, but that it had to be postponed on account of the covid- 19 pandemic restrictions. She added that as soon as the Deputy Director of Education completes the hearing, he will issue appropriate orders, based on which the petitioner's approval can also be granted.